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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3) in The Punjab Police Act, 2007

(3)The State Government may, by a general or special order direct in what manner and to what extent, an Additional Director General or an Inspector General or a Deputy Inspector General or an Assistant Inspector General of Police assist the Director General of Police in the performance, exercise and discharge of his powers, functions, duties and responsibilities.